Divisional Manager, Bajaj ... vs Mahananda Nagnath Palamkar And ...
2022 Latest Caselaw 10434 Bom

                                                                                     24-i-ia 18984-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION


                                     INTERIM APPLICATION NO.18984 OF 2022
                                                     IN
                                         FIRST APPEAL NO. 1138 OF 2022


                        Divisional Manager
                        Bajaj Allianz General Insurance Co. Ltd.                    ..Applicant


                                     v/s.

                        Mahananda Nagnath Palamkar & Ors.                           ..Respondents

                        Mr.Sarthak Diwan for the Applicant .
                        Mr. Yogesh Pande for the Respondent.

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 10th OCTOBER, 2022.

P.C.

1. Learned Counsel for the Applicant states that the Applicant-

Insurance Company has deposited the entire amount as per the impugned

judgment and Award, before the Claims Tribunal, Pune. In view of the

said statement, implementation and execution of the impugned Judgment

and Award is stayed pending final hearing of the appeal.

2. Civil Application stands disposed of.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.10.13 (ANUJA PRABHUDESSAI, J.) 15:18:55 +0530

P P SALGAONKAR 1 of 1